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Bombay HC Rules on Whether Arrest is Illegal if Co-Accused Charge Sheet is Not Supplied Earlier - (01 Jul 2026)

CRIMINAL

Bombay High Court held that arrest after filing of a chargesheet against co-accused is not illegal merely because a copy was not supplied to the arrested person, clarifying that requirements for furnishing grounds of arrest and chargesheet copy are separate and operate differently.

Tags : ARREST; CO-ACCUSED; CHARGE SHEET  

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